Section 3(2) in Lucknow Industrial Development Areas (Composition of Offences) Regulation, 2017
(2)Composition of offence regarding the worth composing construction can be conducted with the condition that the accused will not continue the offence regarding the non-composable construction and it will be concluded within the stipulated period, which will not be for more than 30 days as directed by officer to order to mitigate the said composable offence or non-composable illegal construction or development work of the Authority will be at liberty for re-precaution and demolition against him or his construction work.
